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[Cites 0, Cited by 0] [Section 65F] [Entire Act]

Union of India - Subsection

Section 65F(4) in The Coal Mines Provident Fund Scheme

(4)If the advance granted under this paragraph exceeds the amount actually spent for the purpose, the excess amount shall be refunded by the member to the Fund within thirty days from the date on which the marriage is performed.